Any person subject to this Act, who,—(a)treacherously holds correspondence with, or communicates intelligence to, an offender; or(b)wilfully fails to make known to the proper authorities any information he may have received from an offender; or(c)assists the offender in any manner; or(d)having been captured by an offender, voluntarily serves with or aids him,shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to seven years or such less punishment as is in this Act mentioned.Explanation.—For the purposes of this section, “offender” includes—(a)all armed mutineers, armed rebels, armed rioters, pirates and any person in arms against whom it is the duty of any person subject to this Act to take action; and(b)any person or persons engaged in smuggling, unlawful exploration or exploitation or any other unlawful activity in the maritime zones of India.
